Supreme Court - Daily Orders
Neeraj Rastogi vs Ravi Rastogi on 25 July, 2017
Bench: Madan B. Lokur, Prafulla C. Pant, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition(s)(Civil) No. 206/2017
NEERAJ RASTOGI Petitioner(s)
VERSUS
RAVI RASTOGI & ANR. Respondent(s)
O R D E R
We have heard learned counsel for the parties and have also gone through the records of the case.
In view of the allegations that have been made and the facts of the case it is inconvenient for the petitioner to contest the case in Bareilly, U.P. In our view, it will be appropriate if the case being H.M.A. Petition No. 1299 of 2016 titled as Ravi Rastogi v. Neeraj Rastogi and Anr. pending before the Principal Judge, Family Court, Bareilly, U.P. is transferred to a court of competent jurisdiction in Haldwani, District Nainital, Uttrakhand. It is ordered accordingly.
The transfer petition is allowed.
…....................J. [MADAN B. LOKUR] …....................J. [PRAFULLA C. PANT] Signature Not Verified …....................J. Digitally signed by MEENAKSHI KOHLI [DEEPAK GUPTA] Date: 2017.07.26 17:09:51 IST Reason: NEW DELHI;
July 25, 2017.
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ITEM NO.11 COURT NO.5 SECTION XVI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 206/2017
NEERAJ RASTOGI Petitioner(s)
VERSUS
RAVI RASTOGI & ANR. Respondent(s)
Date : 25-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Ms. Sweta Rani, Adv.
Mr. O.P. Shukla, Adv.
Mr. Alok Shukla, AOR For Respondent(s) Mr. Anant Agarwal, Adv.
For M/s. Lambat And Associates UPON hearing the counsel the Court made the following O R D E R The transfer petition is allowed in terms of the signed order. (MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR [Signed order is placed on the file] 2